The Kerala Local Self Government Common Service Act, 2022

          [Translation in English of “ 2022-ലലെ കകേരള  തകദ്ദേശസസ്വയയംഭരണ
ലപപൊതതുസര്‍വവ്വീസസ്  ആകസ്” published under the authority of the Governor.] 
ACT 15 OF 2022
THE KERALA LOCAL SELF GOVERNMENT COMMON 
SERVICE ACT, 2022 *
An  Act   to  constitute  a  Local  Self  Government  Common  Service  by
integrating  the  services  under  Panchayat,  Municipality,  Local  Self
Government Department  (Planning) and  the services of  Rural Development
and  Local Self Government  Engineering Division, in the State of Kerala.  
   
Preamble.—WHEREAS it is expedient to constitute a Local Self Government
Common Service by integrating the services  under Panchayat, Municipality,
Local Self Government Department (Planning) and the services of  Rural
Development and  Local Self Government Engineering  Division, in the State of
Kerala;
BE it enacted in the Seventy-third Year of the Republic of India as
follows:—     
1. Short title and commencement.—(1) This Act  may be called the Kerala
Local Self Government Common Service Act, 2022.
   (2)   It shall  be deemed to have come into force on  the 31 st
day of March, 2022.
* Received the assent of the Governor on the 20 th day of September, 2022  and published in the Kerala 
Extraordinary Gazette No. 3260  dated  23 rd September, 2022 .
2. Amendment of Act 13 of 1994.—In sub-section (4) of section 180 of the
Kerala Panchayat Raj Act, 1994 ( Act 13 of 1994),—
(i) for the words “ for the constitution of any class of officers or
servants of Panchayats into a separate service”, the words and symbol “for the
constitution of  Local Self Government common service, consisting of any class
of officers and employees of Panchayats and   Government servants  in any
other services” shall be substituted;
(ii) the following explanation shall be inserted, namely:—
“Explanation:—For the purpose of this sub-section, “ Government servants
in any other services” means Government servants in the services under
Municipality, Local Self Government Department (Planning) and in the services
of  Rural Development and  Local Self Government Engineering Division in the
State.”.
3. Amendment of Act 20 of 1994. —In sub-section (1B) of section 222 of
the Kerala Municipality Act, 1994 (Act 20 of 1994),—
(i) for the words and symbol “ for the constitution of a separate
service, for any class of officers or employees of Municipalities”, the words
and symbol “for the constitution of Local Self Government common service,
consisting of   any class of officers and employees of Municipalities  and
Government servants  in any  other services” shall be substituted;
(ii) the following explanation shall be inserted, namely:—
“  Explanation:—For  the  purpose  of  this  sub-section,  “  Government
servants in any other services” means  Government servants in the services
under Panchayat, Local Self Government Department (Planning) and in the
services of  Rural Development and  Local Self Government Engineering
Division in the State.”.
4. Amendment of Act 9 of 2016 .—After sub-section (2) of section 10 of
the Kerala Town and Country Planning Act, 2016 (Act 9 of 2016), the following
sub-section shall be added, namely:—
“(3) Subject to the provisions of this Act, the Government shall,
regulate the classification, recruitment/method of appointment, conditions of
service, pay and allowances, discipline and conduct of  officers and employees,
in accordance with the rules made under  the Kerala Public Services Act, 1968
(Act 19 of 1968), and such rules may provide   for the constitution of Local
Self Government common service, consisting of  any class of officers and
employees of Local Self Government Department (Planning)  and    Government
servants  in  any other services either  for the whole State or for each district.
 Explanation:—For the purpose of this sub-section, “ Government servants
in any other services” means Government servants in the services under
Panchayat, Municipality and in the services of  Rural Development and  Local
Self Government Engineering Division in the State .”.
5.Validation.—Notwithstanding the cessation of operation of the Kerala Local
Self Government Common Service Ordinance, 2022 (5 of 2022) (hereinafter
referred to as the said Ordinance) on the 8th day of August, 2022,—
(a) anything done or deemed to have been done or any action taken or
deemed to have been taken under the Kerala Panchayat Raj Act, 1994 (Act 13
of 1994), the Kerala Municipality Act, 1994 (Act 20 of 1994) and the Kerala
Town and Country Planning Act, 2016 (Act 9 of 2016) (hereinafter referred to
as the principal Acts)  as amended by the said Ordinance shall be deemed to
have been done or taken under the provisions of the principal Acts as
amended by this Act;
(b) anything done or any action  taken after the cessation  of operation
of the said Ordinance and before the date of publication of this Act in the
Gazette, which could have been done or taken under the principal Acts as
amended by the said Ordinance, if the said Ordinance had   not  been ceased
to operate, shall be deemed to have been done or taken under the principal
Acts  as amended by  this Act.

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